Bombay High Court
Raju Chandar Gowari vs The State Of Maharashtra on 24 September, 2021
Author: Bharati Dangre
Bench: Bharati Dangre
Digitally signed by
JAYARAJAN JAYARAJAN
ANJAKULATH ANJAKULATH NAIR
NAIR Date: 2021.09.27
10:49:21 +0530
1/1 28 IA-2216.21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO.2216 OF 2021
IN
BAIL APPLICATION NO.981 OF 2015
Raju Chandar Gowari .. Applicant
Vs.
The State of Maharashtra .. Respondent
...
Mr. Ashley Cusher for the Applicant.
Mr. A.R. Kapadnis, A.P.P. for the State.
...
CORAM : SMT. BHARATI DANGRE, J.
DATED : 24TH SEPTEMBER, 2021. P.C:-
1. Learned A.P.P. seeks some time to comply with the earlier order dated 09/09/2021.
2. At his request, re-notify for 07/10/2021.
[SMT. BHARATI DANGRE, J.] AJN